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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(1)Where a RAC ticket or wait-listed ticket is presented for cancellation, the refund of fare shall be made after deducting the clerkage if the ticket is presented for cancellation upto thirty minutes before the scheduled departure of the train irrespective of the distance.